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Judgment
Moksha Khajuria Kazmi, J
Vide order dated 14.10.2025, Commissioner/Secretary to Government, Power Development Department, Government of UT was directed to consider the grant of ex-gratia rellief in favour of petitioner as well as minor children of deceased Farooq Ahmed.
Learned counsel for the respondents has produced Order No.63/PDD/ST of 2025 dated 30.10.2025, whereby sanction has been accorded to the grant of ex-gratia relief, to the tune of Rs.10.00 lac, in favour of legal heirs of electrocution victim, namely, Farooq Ahmed. Same is taken on record.
Learned counsel for the petitioner is directed to furnish account details of petitioner Nagina Akhter to Ms. Saliqa Sheikh, Advocate during the course of the day.
Respondents are directed to deposit the amount of ex-gratia relief in the account of petitioner by or before the next date of hearing.
Learned counsel for the respondents seeks and is granted two weeks’ time for filing compliance of the order dated 18.10.2022, with an advance copy to learned counsel for the other side.